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Gauhati High Court

Md. Abdul Karim vs The State Of Assam on 23 November, 2022

Author: Manish Choudhury

Bench: Manish Choudhury

                                                                                     Page No. 1/2

GAHC010235182022




                               THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : Bail Appln./3168/2022

            MD. ABDUL KARIM
            S/O AKIL ALI
            VILL- UDMARI, P.S. DOBOKA
            DIST. HOJAI, ASSAM
            PIN-782440

            VERSUS

            THE STATE OF ASSAM
            REP. BY THE PP, ASSAM

Advocate for the Petitioner    : MR F K R AHMED

Advocate for the Respondent : PP, ASSAM




                                    BEFORE
                   HONOURABLE MR. JUSTICE MANISH CHOUDHURY

                                               ORDER

Date : 23.11.2022 Heard Mr. M.U. Barbhuyan, learned counsel for the accused-petitioner and Mr. B. Sarma, learned Additional Public Prosecutor for the respondent State of Assam.

By this application under Section 439, Code of Criminal Procedure, 1973 [CrPC], the accused-petitioner viz. Md. Abdul Karim has prayed for his release on bail in connection with Murajhar Police Station Case no. 243/2022 registered under Sections 420/406/489A/489C/489D/34, Indian Penal Code [IPC].

List the case on 02.12.2022 to enable the Additional Public Prosecutor to produce the case diary.

JUDGE Comparing Assistant